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Madhya Pradesh High Court judgments

47,636 judgments · page 489 of 2,382

High Courts22 Nov 2019Dismissed

Tare Singh Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0199

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 202, 294, 302, 307, 341Arms Act, 1959 — Section 25, 27
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High Courts22 Nov 2019Dismissed

Ramu Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0198

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 341Evidence Act, 1872 — Section 27
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High Courts22 Nov 2019Allowed

Kalvendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0196

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420
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High Courts21 Nov 2019Dismissed

Sanjay Kumar Vs Sushil Kumar And Another.

Madhya Pradesh High Court · (2019) 11 MP CK 0281

Code Of Civil Procedure 1908 — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
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High Courts21 Nov 2019Allowed

Arvind Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 506Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4
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High Courts21 Nov 2019Disposed Of

Shriram Jamare Vs Central Bureau Of Investigation

Madhya Pradesh High Court · (2019) 11 MP CK 0209

Madhya Pradesh Recognized Examinations Act, 1937 — Section 3D(1)(2), 4Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
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